SANJU @ SANTOSH KANWAR Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The appellants have preferred this appeal claiming the following relief:- "It is, therefore, humbly prayed that this appeal may kindly be allowed with cost and the judgment and award dated 29.04.2005, passed by learned Commissioner, Workmen's compensation Act, Chittorgarh, in case no. WCC 34/2003, may kindly be modified and compensation may kindly be enhanced up to as claimed by the appellants in their claim petition along with interest of 12% per annum from the date of accident and penalty of 50% of awarded compensation. Any other relief, which this Hon'ble Court deems fit and proper in the facts and Circumstances of the appeal, may kindly be passed"

(2.) The unfortunate accident happened when the deceased Jwala Singh S/o Shanker Lal, in connection with his engagement as Driver with Respondent No.2, was driving Jeep bearing registration No.20P-4768 on 28.08.2003. The collision of the jeep in question with a tractor had resulted into the death of Jwala Singh.

(3.) Learned counsel for the appellants submits that the claimants stated in their statement of claim that the monthly income of the deceased was Rs.4,000/-.